STATE OF GUJARAT Vs. VIPULBHAI KESHUBHAI PARMAR

JUDGEMENT

(1.) This application is filed for condonation of delay of 307 days caused in filing aforesaid Criminal Appeal.

(2.) Heard learned APP Ms. Jirga Jhaveri for the applicant - State of Gujarat and learned advocate, Mr. Viral Vyas for learned advocate, Mr. Ashish Dagli for the respondents - accused.

(3.) Learned APP has referred to the averments made in this application and, thereafter, submitted that there is delay of 307 days caused in filing aforesaid criminal appeal, however, the applicant has shown sufficient caused for not filing appeal in limitation and, therefore, this application be allowed and the appeal be heard on its own merits.